PAWAN RAI Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petitioner has approached this Court under Article 226 of the Constitution of India, inter alia, with the following prayers:-

(2.) Learned counsel for the petitioners submitted that writ petition [WP (C) No.93 of 2019] which is pending in this Court had also been filed by the petitioners. It was further stated that comprehensive writ petition is required to be filed where certain additional prayers are to be incorporated in the prayers already made in the present writ petition as well as in WP (C) No.93 of 2019. Accordingly, learned counsel prayed that he may be allowed to withdraw this writ petition with liberty to file a fresh one by making comprehensive prayers.

(3.) Dismissed as withdrawn with liberty as prayed.